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[Cites 0, Cited by 79] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Administrative Tribunals Act, 1985

(2)A Tribunal shall decide every application made to it as expeditiously as possible and ordinarily every application shall be decided on a perusal of documents and written representations and [after hearing such oral arguments as may be advanced.]